SARVESHWAR PRASAD SHARMA Vs. STATE OF MADHYA PRADESH
LAWS(SC)-1977-9-12
SUPREME COURT OF INDIA
Decided on September 26,1977

SARVESHWAR PRASAD SHARMA Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

Goswami, J. - (1.) We have granted special leave in this case limited to the question of sentence and heard the learned counsel, appearing as amicus curiae and also for the State.
(2.) These are gruesome murders wiping out an entire family of nine persons including two infants.
(3.) The accused (31), Bachelor of Ayurvedic Medicine and Surgery (B.A.M.S.), a qualified medical practitioner, was a close friend of one of the deceased, Ram Swaroop (40), who was an Upper Division Clerk in the Madhya Pradesh Girls N. C. Battalion at Gwalior. The accused lived only about a furlong away from the deceased. Deceased Ram Swaroop used to practise Homoeopathy as his hobby. There was thus a certain degree of common interest between the accused and deceased Ram Swaroop.;


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